ARVINDBHAI NARSINHBHAI AKBARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned APP waives service of notice for the respondent-State.

(2.) By way of the present successive application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being C.R. No.11822015230772 of 2022 with Jalalpore Police Station, District Navsari for the offences punishable under Ss. 465, 467, 468, 471, 201 and 120(B) of the Indian Penal Code, 1860.

(3.) Brief facts of the case are that the present applicant - accused in connivance with the co-accused has prepared a power of attorney on 31/5/2005 of the father of the complainant and on the basis of the same, sold out the property of the father of the complainant in favor of wife of accused No.1 whereas the father of the complainant viz. Keshavbhai Rambhai Patel died way back on 25/5/1984. It is further the case of the prosecution that, the present applicant had identified a person viz. Keshavbhai Rambhai Patel as father of the complainant despite knowing the fact he has died before 20 years and in these circumstances the FIR came to be filed.